Section 14(2) in The Meghalaya Cinemas (Regulation) Rules
(2)Every application for a touring cinemas licence shall accompanied by-(i)Full particulars regarding the ownership of, and all right in, the cinematograph to be used;(ii)A true copy of the "No Objection" certificate under sub-rule (11) of Rule 4;(iii)A treasury receipt for the payment of fees for licence at the rate prescribed.(iv)A clearance certificate from the Superintendent of Taxes of the area concerned to the effect that no amount of tax due under the Meghalaya Amusement and Betting Tax Act, 1939 has been remained unpaid;(v)[ A certificate from the Deputy Commissioner concerned that the application for a licence will not involve a benami transaction.] [Amended ad revised vide Meghalaya Cinema (Regulation) (Amendment) Rules, 1987.]
